MUHAMMED SHAMEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 FIR in Crime No.170/2020 of Koduvally Police Station now pending as C.C.No.1076/2020 on the files of the Judicial First Class Magistrate Court-I, Thamarassery on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos. 1 to 4. The 2nd respondent is the defacto complainant.

(3.) The offence alleged against the petitioners are under Ss. 406, 498a, 354, 323 read with Sec. 34 of IPC